MANIKANT RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner filed the writ petition for direction on the Respondents to appoint the Petitioner against the post of Steno-cum-Typist. Further prayer has been made to pay him salary due since 1st of February, 1992.

(2.) According to the Petitioner he was appointed as Steno-typist on daily wages basis by order dated 31st of October, 1988. He continued on daily wages basis for certain period till 1st of February, 1996. It is alleged that though the Respondents invited applications for appointment to the post of Steno-typist on 15th of October, 1990 and on application the Petitioner and others were called for test and interview by Memo dated 5th of January, 1991 but till date the Respondents have not made regular appointment to the post of Steno-typist. it is further stated that the Petitioner has secured 47 per cent marks in the test, which is much more than the qualifying marks and that the Petitioner belongs to Scheduled Caste Category.

(3.) It is stated that those who belong to other category, like Scheduled Tribes they have already been provided with appointment in pursuance of the same test/selection.